Section 22 in Darjeeling and Kurseong Municipal (Porters) Act, 1883
22. Jurisdiction. - Offences punishable under this Act shall be triable by any Magistrate having jurisdiction in the place where the offence is committed, but such Magistrate shall be subject to the provisions of the Code of Criminal Procedure [, 1898,] as to the amount of fine or imprisonment he may inflict :
Provided that the provisions of this section shall not apply to section 12 of this Act.
